Patna High Court - Orders
Mrs. Shamim Ara vs The Patna Municipal Corporation & Ors on 11 December, 2015
Author: Birendra Prasad Verma
Bench: Birendra Prasad Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.19217 of 2013
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Mrs. Shamim Ara
.... .... Petitioner/s
Versus
The Patna Municipal Corporation & Ors
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Shailendra Kumar Singh
Mr. Bijay Shankar Choubey
For the Respondent No.1 to 3 : Mr. Sanjay Prakash Verma
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CORAM: HONOURABLE MR. JUSTICE BIRENDRA PRASAD VERMA
ORAL ORDER
3 11-12-2015Learned counsel appearing on behalf of the respondent no. 1 to 3 has fairly conceded that despite indulgence granted by a Bench of this Court by order dated 26.08.2014, counter affidavit has not been filed on behalf of the aforesaid respondents.
By way of last indulgence, he prays for an adjournment of four weeks enabling him to file a counter-affidavit on behalf of the aforesaid respondents.
For the ends of justice, the prayer for adjournment is allowed and the counter-affidavit on behalf of the aforesaid respondents must be filed within the aforesaid period of four weeks.
List this matter on 10.02.2016 under the same heading. In the meantime, the parties must complete their pleadings.
(Birendra Prasad Verma, J) BTiwary/-
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